Rajasthan High Court - Jaipur
Kasam Khan S/O Shri Jurmat Khan B/C Mev vs State Of Rajasthan on 26 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 8411/2018
Kasam Khan S/o Shri Jurmat Khan B/c Mev , R/o Mandora
Bhagosa Tehsil Gordhanpura Distt. Mathura (U.p.) (At Present In
Sub Jail Kishangarhbas Distt. Alwar)
----Petitioner
Versus
State Of Rajasthan , Through P.p.
----Respondent
For Petitioner(s) : Mr.Sanjay Khan For Respondent(s) : Mr.Sudesh Saini,PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 26/07/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.167/2018 was registered at Police Station Khairthal, District Alwar for offence under Sections 399 & 402 I.P.C. and Section 3/25 of Arms Act.
3. It is contended by the counsel for the petitioner that co- accused has been enlarged on bail by this Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is ordered (2 of 2) [CRLMB-8411/2018] that the accused-petitioner shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
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